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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(1)(a) in The West Bengal Correctional Services Act, 1992

(a)No non-criminal lunatic shall be confined in any correctional home and no Court or any other authority shall make an order committing a non-criminal lunatic to a correctional home for custody except in a case where immediate arrangement cannot be made for lodging such lunatic in a lunatic asylum or in any other place.